Madhu S vs Smt.Jayasree
2021 Latest Caselaw 22274 Ker

Con.Case(C) No.2251/2017                       1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MR. JUSTICE SUNIL THOMAS
             Friday, the 5th day of November 2021 / 14th Karthika, 1943
               CONTEMPT CASE(C) NO. 2251 OF 2017(S) IN WPC 7802/2016
       PETITIONER/PETITIONER:

           1. MADHU. S., S/O.SIVASANKARA PILLAI, AGED 45, KARUNILAM,THAKAZHY
              P.O., ALAPPUZHA, PIN-688 562, (PRESENTLY WORKING AS WATCHER IN
              THE KAMAPURAM DEVASWOM).

            BY ADVS.SRI.G.KRISHNAKUMAR, SMT.M.L.REMYA.
       RESPONDENTS/RESPONDENTS/NON PARTY:

           1. SMT.JAYASREE, SECRETARY, TRAVANCORE DEVASWOM BOARD, DEVASWOM
              BOARD SECRETARIATE, THIRUVANANTHAPURAM-695 001.
           2. RAMARAJA PREMA PRASAD, COMMISSIONER, TRAVANCORE DEVASWOM BOARD,
              DEVASWOM BOARD SECRETARIATE, THIRUVANANTHAPURAM-695 001.
           3. JYOTHYLAL, SECRETARY TO GOVERNMENT, DEPARTMENT OF REVENUE
              (DEVASWOM), GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

               ADDL. R4 & R5 IMPLEADED

           4. GAYATHRI DEVI, SECRETARY, TRAVANCORE DEVASWOM BOARD,

               DEVASWOM BOARD SECRETARIATE, THIRUVANANTHAPURAM-695 001.

           5. B.S. PRAKASH, COMMISSIONER, TRAVANCORE DEVASWOM BOARD,

               DEVASWOM BOARD SECRETARIATE, THIRUVANANTHAPURAM-695 001.



               ADDL. R4 & R5 IMPLEADED AS PER ORDER DATED 12/10/2021 IN

               IA.3/2021 IN COC.2251/2017.

            SRI.G.BIJU, STANDING COUNSEL FOR R1, R2, R4 & R5
            GOVERNMENT PLEADER FOR R3



            This Contempt of court case (civil) having come up for orders on
       05.11.2021, the court on the same day passed the following:

                                                                 P.T.O.
 Con.Case(C) No.2251/2017                     2/2




                                        ORDER

Learned counsel for the Devaswom Board submitted that he may require

four months time to complete the entire process. I am not inclined to

grant so much time,in the light of the fact that the judgment which is

sought to be implemented was passed long back.

Accordingly, Devaswom Board shall comply with the directions of this

Court within one month from today and to report compliance. Post for

compliance on 10/12/2021.

Sd/- SUNIL THOMAS JUDGE

05-11-2021 /True Copy/ Assistant Registrar